SANJAY KOYARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ramakant Tiwari, learned counsel for the petitioners and Mr. Arun Kumar Pandey, learned A.P.P. for the State.

(2.) Since, these applications are from the common judgment dated 22.02.2005, the same are being disposed of by this common order.

(3.) In these applications, the petitioners have challenged the judgment dated 22.02.2005 passed by the learned Additional Sessions Judge, FTC VI, Dhanbad in Criminal Appeal Nos. 236 of 2004, 241 of 2004 and 242 of 2004 whereby and whereunder the judgment and order of conviction and sentence dated 08.09.2004 passed by the learned Judicial Magistrate, Dhanbad in Jharia (Tisara) P. S. Case No. 126 of 2003 corresponding to G. R. No. 1254 of 2003 by which the learned trial court had convicted the petitioners for the offence punishable under Sections 457, 380 & 411 of I.P.C. and sentenced them to undergo R.I. for 2 years has been affirmed.